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25A. Bills reserved for consideration.- When a Bill is reserved by an Administrator for the consideration of the President, the President shall declare either that he assents to the Bill or that he withholds assent therefrom: Provided that where the Bill is not a Money Bill, the President may direct the Administrator to return the Bill to the Legislative Assembly together with such a message as is mentioned in the first proviso to section 25 and, when a Bill is so returned, the Assembly shall reconsider it accordingly within a period of six months from the date of receipt of such message and, if it is again passed by the Assembly with or without amendment, it shall be presented again to the President for his consideration.] 1. Subs. by Act 18 of 1987, s. 65, for "a Union territory" (w.e.f. 30-5-1987). 2. Subs. by Act 83 of 1971, s. 7, for section 25 (w.e.f. 16-2-1972).    |
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